The Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014

The First Schedule

(See section 21)

Plan for Street Vending

1.      The plan for street vending shall,-

a.      ensure that all existing street vendors identified in the survey, subject to a norm conforming to two and half per cent. of the population of the ward, zone, town or city, as the case may be, are accommodated in the plan for street vending;

b.     ensure the right of commuters to move freely and use the roads without any impediment;

c.      ensure that the provision of space or area for street vending is reasonable and consistent with existing natural markets;

d.     take into account the civic facilities for appropriate use of identified spaces or areas as vending zones;

e.      promote convenient, efficient and cost effective distribution of goods and provision of services;

f.      such other matters as may be specified in the scheme to give effect to the plan for street vending.

2.      The plan for street vending shall contain all of the following matters, namely:-

a.      determination of spatial planning norms for street vending;

b.     earmarking of space or area for vending zones;

c.      determination of vending zones as restriction-free-vending zones, restricted vending zones and no-vending zones;

d.     making of spatial plans conducive and adequate for the prevalent number of street vendors in that city or town and also for the future growth, by adopting such norms as may be necessary;

e.      consequential changes needed in the existing master plan, development plan, zonal plan, layout plan and any other plan for accommodating street vendors in the designated vending zones.

3.      Declaration of no-vending zone shall be carried out by the plan for street vending, subject to the following principles, namely:-

a.      any existing market, or a natural market as identified under the survey shall not be declared as a no-vending zone;

b.     declaration of no-vending zone shall be done in a manner which displaces the minimum percentage of street vendors;

c.      overcrowding of any place shall not be a basis for declaring any area as a no-vending zone provided that restrictions may be placed on issuing certificate of vending in such areas to persons not identified as street vendors in the survey;

d.     sanitary concerns shall not be the basis for declaring any area as a no-vending zone unless such concerns can be solely attributed to street vendors and cannot be resolved through appropriate civic action by the local authority;

e.      till such time as the survey has not been carried out and the plan for street vending has not been formulated, no zone shall be declared as a no-vending zone.

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